P K Sasi vs Naizam
2022 Latest Caselaw 4405 Ker

Con.Case(C) No.632/2022                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR. JUSTICE SUNIL THOMAS
               Thursday, the 7th day of April 2022 / 17th Chaithra, 1944
                CONTEMPT CASE(C) NO. 632 OF 2022-S IN WPC NO.29194/2021
        PETITIONER/PETITIONER

         P K SASI,AGED 62,S/O KARUNAKARAN,EDAPARAMBIL HOUSE,

         SMART LANE, UDAYAMPEROOR , PIN - 682307

         (RETIRED PERMANENT CONTINGENT WORKER,CORPORATION OF COCHIN,PPO-1652)

            BY ADV. SMT.P.SAREENA GEORGE
        RESPONDENT/RESPONDENT NO.1

         NAIZAM,SECRETARY, CORPORATION OF KOCHI, PARK AVENUE ROAD,

         ERNAKULAM, KOCHI, PIN - 682011

           BY SRI.K.JANARDHANA SHENOY,STANDING COUNSEL

             This Contempt of court case (civil) having come up for orders
        on 07.04.2022, the court on the same day passed the following:
                                        ORDER

The learned Standing Counsel for the Corporation submits it has been

assured by the Corporation that the compliance of the judgment will be

reported within two weeks. Report compliance positively on 24/05/2022.

Post on 24.05.2022.

Sd/- SUNIL THOMAS JUDGE

07-04-2022 /True Copy/ Assistant Registrar